Atul Kumar vs State Of H.P. & Ors
2024 Latest Caselaw 14844 HP

Himachal Pradesh High Court

Atul Kumar vs State Of H.P. & Ors on 3 October, 2024

      IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                               CWP No. 11196 of 2024
                                               Date of Decision: 03.10.2024

    Atul Kumar                                                                .....Petitioner.
                                        Versus

    State of H.P. & Ors.                                            .....Respondents.

    Coram
    Hon'ble Mr. Justice Bipin Chander Negi, Judge.
    Whether approved for reporting?1

    For the petitioner:                 Mr. Vikash Rathore, Advocate.

    For the respondents:                Mr. B.N. Sharma, Additional Advocate
                                        General.

      Bipin Chander Negi, Judge (oral)

Notice. Mr. B.N. Sharma, Ld. Addl. Advocate General,

appears and waives service of notice on behalf of the

respondents.

2. Learned counsel for the petitioner submits that with

respect to the grievances being raised in the present petition an

appropriate representation stands made to the department

concerned. The same is appended alongwith the present

petition, as Annexure P-2.

3. Keeping in view the fact that the present petitioner had

served the required number of years in a Tribal area learned

Additional Advocate General submits that the representation so

Whether reporters of Local Papers may be allowed to see the judgment?

made by the petitioner, shall be decided within a period of

three weeks from today.

4. In view thereof, present petition is disposed of, so also

the pending application(s), if any.

(Bipin Chander Negi) Judge

03rd October, 2024 (Shamsh Tabrez)